Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Himachal Pradesh Shops And Commercial Establishment (Amendment) Act, 2012 27 of 2012 [03 May 2012] CONTENTS 1. Short Title 2. Amendment Of Section 6 3. Amendment Of Section 19 4. Amendment Of Section 20 5. Amendment Of Section 21 6. Substitution Of Section 25 7. Amendment Of Section 25-A 8. Amendment Of Section 33 Himachal Pradesh Shops And Commercial Establishment (Amendment) Act, 2012 27 of 2012 [03 May 2012] AN ACT further to amend the Himachal Pradesh Shops and Commercial Establishment Act, 1969 (Act No. 10 of 1970). BE it enacted by the Legislative Assembly of Himachal Pradesh in the Sixty-third Year of the Republic of India as follows:-- 1. Short Title :- This Act may be called the Himachal Pradesh Shops and Commercial Establishment (Amendment) Act, 2012. 2. Amendment Of Section 6 :- In section 6 of the Himachal Pradesh Shops and Commercial Establishment Act, 1969 (hereinafter referred to as the "principal Act"), in sub-section (4), for the words "five hundred rupees but which may extend to two thousand rupees", the words "four thousand rupees but which may extend to six thousand rupees" shall be substituted. 3. Amendment Of Section 19 :- In section 19 of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely :-- "(2) The Government may, by notification, appoint any person to be the Chief Inspector, Additional Chief Inspector, Deputy Chief Inspector, or Assistant Chief Inspector of Shops and Commercial Establishments, who shall, in addition to the powers conferred on them under this Act, exercise the powers of Inspector within their respective jurisdiction.". 4. Amendment Of Section 20 :- In section 20 of the principal Act,-- (a) in sub-section (6), for the words "fifty rupees", the words "two hundred rupees" shall be substituted; and (b) in sub-section (7), for the words "five hundred rupees but which may extend to two thousand rupees", the words "four thousand rupees but which may extend to six thousand rupees shall be substituted. 5. Amendment Of Section 21 :- In section 21 of the principal Act, in sub-section (2), for the words "five hundred rupees and may extend to two thousand rupees", the words "four thousand rupees and may extend to seven thousand rupees" shall be substituted. 6. Substitution Of Section 25 :- For section 25 of the principal Act the following section shall be substituted, namely:-- "25. Penalties.-- Subject to the other provisions of this Act whoever contravenes any of the provisions of this Act or the rules made there under and no penalty has been provided for such contravention in this Act, shall be liable, on conviction, to a fine which shall not be less than one thousand rupees but which may extend to five thousand rupees for the first offence, and not less than three thousand rupees but which may extend to eight thousand rupees for every subsequent offence.". 7. Amendment Of Section 25-A :- In section 25 A of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely:-- "(1) Save as provided in sub- section (7) of section 20, any offence may, either before or after the institution of prosecution, be compounded by any officer not below the rank of Assistant Chief Inspector of Shops and Commercial Establishments, authorised by the Government, by notification, for an amount which shall not be less than one thousand rupees but shall not exceed five thousand rupees.". 8. Amendment Of Section 33 :- In section 33 of the principal Act, for the words "by the Chief Inspector", the words "by an officer not below the rank of Assistant Chief Inspector" shall be substituted.